Madhya Pradesh High Court
Dr.Hemshankar Sharma vs The State Of Madhya Pradesh Thr on 20 October, 2015
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W.P.No.7234/2015 (Dr. Hem Shankar Sharma Vs. State of M.P. & Ors.)
20/10/2015
Shri Prashant Sharma, Advocate for the petitioner.
Shri S.K. Jain, Govt. Advocate for the
respondents/State.
Heard.
Issue notice to the respondents on payment of PF within seven working days, failing which, the petition shall stand dismissed without reference to the Court.
He is also heard on the question of interim relief. Learned counsel for the petitioner submits that petitioner is transferred from NSV Resource Centre, Gwalior. Nobody else has been posted at that place. Petitioner is posted to District Hospital, Morar on the post of Medical Officer. By taking this Court to an information obtained under the RTI, Annexure P-13, it is urged that total sanctioned posts of Medical Officers at said District Hospital are 13 whereas 17 Medical Officers are already working against 13 sanctioned posts. Thus, four officers are already surplus at said District Hospital and despite that petitioner has been posted at that place. By no stretch of imagination, this exercise can be said to be in an administrative exigency or in public 2 W.P.No.7234/2015 (Dr. Hem Shankar Sharma Vs. State of M.P. & Ors.) interest. He submits that respondents have erred in not keeping the petitioner at NSV Resource Centre, Gwalior as per the policy.
Considering the aforesaid, till next date of hearing, the impugned order, Annexure P-1, to the extent it relates to the petitioner's transfer/posting to District Hospital Morar shall remain stayed. The petitioner be permitted to work at NSV Resource Centre, Gwalior, till next date of hearing.
Reply be filed expeditiously.
C.C. as per rules.
(SUJOY PAUL)
(ra) Judge